KRISHNAMOORTHY Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to call for the records pending on the file of the Judicial Magistrate No.I, Vellore, Vellore District in C.C.No.219 of 2018 and quash the same.

(2.) Today, Mrs.N.Dhamayanthi, W.Gr.I 890, All Women Police Station, Vellore, Vellore District, is present before this Court.

(3.) On the complaint lodged by the second respondent, the first respondent police registered a case in Crime No.1 of 2016 and after completing the investigation, has filed a charge sheet in C.C.No.219 of 2018 before the Judicial Magistrate No.I, Vellore District, for the offences under Section 406 IPC and Section 4 of the Tamil Nadu Prohibition of Harassment of Woman Act, 2002, against the petitioners herein, for quashing which, the petitioners are before this Court.